Articles
Subject: Direct Taxation Results: 315

Avoid Delay in Filing of Petitions/Appeals

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By: Dev Kumar Kothari* | 11/28/2008 | Direct Taxation

Part 10 - Partnership Act In Comparison With Income Tax Act - Few Points

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By: | 11/28/2008 | Direct Taxation

Part 3 - Correctly Reflect Jewellery

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By: Dev Kumar Kothari* | 11/28/2008 | Direct Taxation

Powers of the Assessing Officer to Levy Penalty after Settlement of a Case

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By: Padmini Srivatsan | 11/28/2008 | DIRECT TAXATION

Report Kelkar's Tax Reforms - A Critique

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By: Sanjiv Agarwal* | 11/28/2008 | DIRECT TAXATION

TAXATION - Is Surcharge not Leviable in respect of search conducted before 1st June, 2002 ?

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By: Amit Doshi* | 11/28/2008 | Direct Taxation

Taxation - Possibility of Regular Assessment on request of Assessee in view of Judgement of the Supreme Court

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By: Dev Kumar Kothari* | 11/28/2008 | DIRECT TAXATION

Treatment of Cash Credits Under Section 68

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By: Narayan P. Jain* | 11/28/2008 | DIRECT TAXATION

"Salary" which is not Taxable in the Hands of Employer & Employee - A Ready Referencer

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By: R. Muralidharan* | 11/28/2008 | Direct Taxation

“You Cannot Treat mte Like this” Double Taxation Avoidance Agreement and Non-discrimination Rule

If you define treaty in layman’s language, it is a document/agreement formally concluded between two or more nations. DTAA’s squarely fall under the  ...Read More
By: Miss Chhavi Agarwal | 09/11/2013 | Direct Taxation
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